(1.) The relief sought for in the present Writ Petitions, is to quash the impugned order dated 22.01.2014, rejecting the claim of the writ petitioners for regularization of their services from the date of appointment.
(2.) The learned counsel appearing for the writ petitioners states that the writ petitioners were appointed as Mazdoor on daily wage basis and serving for a considerable length of time. The Government issued various orders, granting benefit of regularization to these Mazdoors and daily wage employees. The person, who has completed 10 years of service as daily wage, shall be granted with a benefit of regularization. The learned counsel appearing for the writ petitioners states that other similarly placed persons were already provided with the benefit of regularization and permanent absorption and therefore, these petitioners are also entitled for the same benefit.
(3.) The learned counsel appearing for the writ petitioners states that the Government issued orders periodically on various circumstances, granting benefit of regularization to these daily wage employees. Many number of employees on daily wages were brought under the regular time scale of pay. The case of the writ petitioners alone was left during the relevant point of time and therefore, the writ petitioners were not regularised on par with their colleagues. Thus, the petitioners are constrained to move the present Writ Petitions.
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